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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2) in The Punjab Rent Act, 1995

(2)Subject to any rule made under this Act and the other provisions of this Act, the Rent Authority shall, while holding an inquiry in any proceeding before him, follow as far as may be the practice and procedure of a court of small causes, including the recording of evidence.